PANCHAVARNAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ application challenges the order of the second respondent made in Cr.M.P.No.16/2010 (SAND OFFENDER) dated 20.03.2010 whereby the petitioner's husband by name Muppidari @ Pandikalai was ordered to be detained under the provisions of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982, terming him as a "Sand Offender'.

(2.) THIS Court heard the learned counsel for the petitioner and looked into all the materials available, in particular, the order under challenge.

(3.) THE Court heard the learned Additional Public Prosecutor for the State on the above contentions put-forward by the counsel for the petitioner.